Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 87 in The Manual of Departmental Orders

87. Standing Order

No. 394 Estt/3064, dated 3-8-1967.Sub.-Disposal of Embezzlement cases.The Chief Secretary of the Government of Rajasthan vide his letter No. F 15(272) O & M/67, dated 6-6-67 has stressed the necessity of sending preliminary enquiry reports in embezzlement cases to the commissioner departmentally enquiries with regard to the role of gazetted officers concerned because in the absence of such reports, no material is available with the commissioner, Departmental Enquiries on the basis of which charge sheets and statements of allegations could be prepared and served upon delinquent officers.